Mir Dara Sheko, J. - (1.) Heard Mr. Prabhat Kr. Chattopadhayay learned Counsel representing the writ petitioner and also Md. T.M. Siddiqui learned Senior Counsel representing the State respondents.
(2.) Let the affidavit of service as filed by the learned Counsel for the writ petitioner be kept on record.
(3.) The grievance of the writ petitioner is, the writ petitioner was having route permit in the route of Kharagpur Railway Station to Bandel Railway Station via C.K. Road Khirpai, Arambag, from 30th June, 2000 which was renewed time to time and it was valid up to 29th June, 2015. Three days before 29.06.2015 the writ petitioner applied for renewal of the same route permit on 26th June, 2015. Since that prayer was not being considered the writ petitioner had filed writ petition no.1083 of 2015 where this Court in disposing of said writ petition on 2nd December, 2015 directed the State Transport Authority West Bengal to decide the prayer for renewal made by the writ petitioner vide his application dated 23rd June, 2015 received by the STA, West Bengal on 26th June, 2015 within a period of three weeks in accordance with law.;